- (1.) Heard Sri Subhash Vidyarthi, learned counsel for the petitioners, Sri S.W. Zaman, learned counsel for respondent No.1 and learned State Counsel.
(2.) By means of present writ petition, the petitioners have challenged the order dated 27.02.2015 passed by the State Public Services Tribunal, Indira Bhawan, Lucknow (hereinafter referred to as the "Tribunal") in Claim Petition No.1158 of 2012 (Shri Pal Singh Sagar Vs. State of U.P. and others), by which the claim petition was allowed.
(3.) Respondent No.1/claimant, Shri Pal Singh Sagar has approached the Tribunal with the prayer to issue order or direction to the opposite parties to promote the petitioner since 01.12.2010, when the petitioner was not promoted to the post of Junior Engineer, along with all consequential service benefits, as such difference of arrears of salary, allowances, etc. which accrue to him according to rules on the ground that he has obtained diploma through distance education. After exchange of pleadings between the parties, the Tribunal by order dated 27.02.2015 has passed the following directions: "In view of the above appreciation of facts, records and arguments, the claim petition is allowed. Opposite parties are directed to consider the petitioner for promotion to the post of Junior Engineer in the light of Diploma which he has obtained in Electrical Engineering from Janardan Rai Nagar Rajasthan Vidyapeeth University through distance education. This order should be complied with by the opposite parties within a period of four months from the date of receipt of certified copy of the same by them. There is no order as to costs.";